S.J. Mukhopadhaya, J. - (1.) In this case, the petitioner has challenged the electricity bills as raised and communicated vide letter No. 978 dated 10th July, 2002 and letter No. 1215 dated 9th August, 2002. The last bill is of Rs. 6,06,694/ - (six lacks six thousand six hundred ninety four) including the arrears and current charges.
(2.) The grievance of the petitioner is that inspite of earlier order of the Court, the respondents have not provided the audit report to the petitioner nor they have provided the details of break up of arrears against the energy charges, fuel surcharge, D.P.S. etc.
(3.) The counsel for the petitioner submitted that the petitioner through deposited a sum of Rs. 92,783/ - vide cheque No. 791855 dated 25th July, 2002 but the amount of Rs. 92,783/ - has not been adjusted against the arrears nor reflected in the bills, on the other hand the electrical connection was disconnected without any notice.;